Report No. 64

4.34. Exclusion of 'corrective institution from the definition of protective home.-

The expression "corrective institution", should be reserved1for institutions where women and girls who are not rescued but are themselves guilty of offences should be kept. The basic object in keeping 'protective homes' separate from corrective institution is that the former are really meant for women and girls who are victims of circumstances, while the latter are meant for women who have reached a stage of criminality, though it is hoped that they can be reformed by suitable treatment. That is why we are excluding corrective institutions from protective homes.2

1. Para. 4.7, supra.

2. Para. 4.33, supra.